COURT ARCHIVE

Supreme Court Of India judgments

59,782 judgments · page 2,751 of 2,990

Supreme Court20 Mar 1969Dismissed

Town Municipal, Council, Athani Vs The Presiding Officer, Labour Courts, Hubli & Ors etc.

Supreme Court Of India · AIR 1969 SC 1335 : (1969) 18 FLR 373 : (1969) 2 LLJ 651 : (1969) 1 SCC 873 : (1970) 1 SCR 51

Civil Procedure Code, 1908 (CPC) — Section 48Industrial Disputes Act, 1947 — Section 33C(2)Limitation Act, 1963 — Article 137

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Supreme Court20 Mar 1969Dismissed

Balak Singh Vs Wakf Alee Allah Kayam Karde Ahmad Ullah Khan Saheb

Supreme Court Of India · AIR 1969 SC 1270 : (1969) RD 305 : (1969) 2 SCC 39 : (1970) 1 SCR 46

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 144, 38, 47Uttar Pradesh Tenancy Act, 1939 — Section 168

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Supreme Court19 Mar 1969Dismissed

The State of Rajasthan and Another Vs Ghasiram Mangilal etc.

Supreme Court Of India · (1969) 2 SCC 710 : (1969) WLN 21

Rajasthan Sales Tax Act, 1954 — Section 4(2)

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Supreme Court19 Mar 1969Dismissed

Muddada Chavannna Vs Sri Sri Sri Kodandrama Swami Varu

Supreme Court Of India · (1969) 2 UJ 345

Evidence Act, 1872 — Section 116Madras Estates Land Act, 1908 — Section 3(5), 6(1)

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Supreme Court18 Mar 1969Allowed

Amalendu Mukherjee and Others Vs Ram Kishun Singh and Another

Supreme Court Of India · (1969) 3 SCC 855

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Supreme Court17 Mar 1969Dismissed

Ranjit Chandra Chowdhury Vs Mohitosh Mukherjee

Supreme Court Of India · AIR 1969 SC 1187 : (1969) 1 SCC 699 : (1970) 1 SCR 16

Transfer of Property Act, 1882 — Section 113West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12, 12(1), 14West Bengal Premises Tenancy Act, 1956 — Section 24

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Supreme Court17 Mar 1969Allowed

Jai Jai Ram Manohar Lal Vs National Building Material Supply Gurgaon

Supreme Court Of India · AIR 1969 SC 1267 : (1969) 1 SCC 869 : (1970) 1 SCR 22

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 153

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Supreme Court17 Mar 1969dismissed

S. Jhansi Laxmi Bai & Ors Vs Pothana Apparao & Ors

Supreme Court Of India · AIR 1969 SC 1355 : (1969) 2 SCC 91 : (1970) 1 SCR 28

Succession Act, 1925 — Section 105(1)

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Supreme Court14 Mar 1969Disposed Of

Bhutnath Chatterjee Vs State of West Bengal and Others

Supreme Court Of India · (1969) 3 SCC 675

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Supreme Court14 Mar 1969dismissed

Kartar Singh Vs Chamanlal & Others

Supreme Court Of India · AIR 1969 SC 1288 : (1969) 1 SCC 760 : (1970) 1 SCR 9

Delhi and Ajmer Rent Control Act, 1952 — Section 13(1)Delhi Rent Control Act, 1958 — Section 14(1), 57, 57(2)

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Supreme Court14 Mar 1969dismissed

Netherland Steam Navigation Co. Ltd. Vs The Commissioner of Income Tax, West Bengal

Supreme Court Of India · AIR 1969 SC 1262 : (1969) 74 ITR 72 : (1969) 2 SCC 84 : (1970) 1 SCR 1

Income Tax Act, 1922 — Section 10, 10(2), 4, 4(1)Income Tax Rules, 1922 — Rule 33Taxation Laws (Extension to Merged States and Amendment) Act, 1949 — Section 11

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Supreme Court14 Mar 1969Dismissed

Munshi Manzoor Ali Khan Vs Sukhbasi Lal

Supreme Court Of India · AIR 1974 SC 706 : (1974) MPLJ 86 : (1969) 2 UJ 343

Criminal Procedure Code, 1898 (CrPC) — Section 145Limitation Act, 1963 — Article 142, 144, 47

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Supreme Court13 Mar 1969Disposed Of

State of Uttar Pradesh & Ors Vs Shah Mohammed & Anr

Supreme Court Of India · AIR 1969 SC 1234 : (1969) 1 SCC 771 : (1969) 3 SCR 1006

Citizenship Act, 1955 — Section 9, 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 11, 21

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Supreme Court13 Mar 1969Allowed

Amritsagar Gupta & Ors Vs Sudesh Beharilal & Ors

Supreme Court Of India · AIR 1970 SC 5 : (1969) 1 SCC 810 : (1969) 3 SCR 1002

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Supreme Court13 Mar 1969Dismissed

Shaik Mohammed Umar Saheb Vs Kaleskar Hasham Karimsab and Others

Supreme Court Of India · AIR 1970 SC 61 : (1970) MHLJ 289 : (1969) 1 SCC 741 : (1969) 3 SCR 966

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 480, 482

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Supreme Court13 Mar 1969Dismissed